Mrs. Harsha W/O Purushottam ... vs Purushottam S/O Shamrao Bhujade ...
2021 Latest Caselaw 13172 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR

        Civil Application (O) No.284/2018 in Family Court Appeal
                               No.12/2018
               Mrs. Harsha Bhujade V Purushottam Bhujade and another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                        Court's or Judge's Orders
or directions and Registrar's orders.
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                 Mr. Rahul Waghmare, Advocate h/f Mr. N.B. Rathod, Advocate for appellant.
                 Mr. D.L. Dharmadhikari, Advocate for resp. no.1.
                 Mr. S.P. Kshirsagar, Advocate for resp. no.2.



                                      CORAM          :  A.S. CHANDURKAR &
                                                        PUSHPA V. GANEDIWALA, JJ.

                                       DATE           : September, 15, 2021.



                                  Heard.

2. By way of this application, the applicant has prayed

for stay of the judgment and decree dated 01-01-2018 passed in

Petition No.A-661/2011 by the learned Family Court No.3, Nagpur.

In this Appeal, vide order dated 12-02-2018, ad-interim stay is in

operation till date.

3. Hence, for the reasons stated in the application,

ad-interim stay to the effect and operation of the judgment and

decree dated 01-01-2018 passed in Petition No.A-661/2011 by

the learned Family Court No.3, Nagpur, to continue till the

decision of the Appeal.

4. Application stands disposed of.

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Family Court Appeal No.12/2018

List this Appeal for final hearing in the week

commencing from 04-10-2021.

(Pushpa V. Ganediwala, J.) (A.S. Chandurkar, J.)

Deshmukh